TATA CHEMICALS LTD Vs. PURO WELLNESS PVT LTD

JUDGEMENT

(1.) The Plaintiff - TATA Chemicals Ltd. has filed the present suit for perpetual injunction, rendition of accounts and damages against the Defendant - Puro Wellness Pvt. Ltd. The Plaintiff is the manufacturer of TATA Salt. The Defendant manufactures Puro Healthy Salt.

(2.) Tata Salt has been manufactured by the Plaintiff since 1983 and enjoys a market share of 24% - 25% in edible iodised salt. It claims to be a market leader in edible salt in India and was also the country?s first national branded iodised white salt.

(3.) Prior to the introduction of TATA Salt, non-iodised salt was being consumed in India and at that time, it was found that a large mass of the population suffered from ailments due to iodine deficiency. The Plaintiff thus commenced manufacture of iodine salt. It was the first iodine fortified salt manufactured and sold in bulk quantity to eliminate ailments relating to iodine deficiency. TATA Salt is promoted and advertised using catchphrases and slogans such as "Maine Desh ka Namak Khaya hai", "Desh Ki Sehat, Desh Ka Namak", etc.